(2)Nothing in sub-section (1) shall be deemed to render [* * *] [The words "revenue of the" omitted by Act 48 of 1964, Section 10 (w.e.f. 25.12.1964).] the Government [* * *] [The words "or the Government of India" omitted by A.O.1937.] or any Official Trustee appointed under this Act liable for anything done by or under the authority of any Official Trustee before the commencement of this Act.
